Smt. Radha vs State Of Rajasthan
2021 Latest Caselaw 10981 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4497/2019

Smt. Radha W/o Late Shri Bhanwarlal, Aged About 55 Years, By Caste Mali, Resident Of Tibba Pada, Jaisalmer.

----Petitioner Versus

1. State Of Rajasthan, Through The Director, Local Bodies (Nagar Palika And Nagar Parishad), Government Of Rajasthan, Jaipur.

2. The Commissioner, Nagar Parishad, Jaisalmer.

----Respondents

For Petitioner(s) : Mr. B.S. Sandhu For Respondent(s) : Mr. Yashwat Mehta

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/07/2021

Learned counsel of the petitioner has submitted that as the

Municipal Council, Jaisalmer has already withdrawn impugned

order, this writ petition has rendered infructuous.

Accordingly, this writ petition is dismissed as having become

infructuous.

(VIJAY BISHNOI),J

169-Arun/-

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